Section 17 in The M.P. State Road Transport Corporation Rules, 1962
17. Travelling Allowance.
- [Managing Director] [Substituted by Notification No. 8-4-82-VIII, dated 26-12-1983.] and the Chief Accounts Officer shall be entitled to travelling allowances for the journey performed in the service of the Corporation on the scale provided for Grade I Officers of the Corporation in the Regulations.(2)Notwithstanding anything contained in sub-rule (1), [Managing Director] [Substituted by Notification No. 8-4-82-VIII, dated 26-12-1983.] shall, whether he is a Government servant deputed on foreign service or not and irrespective of the pay drawn by him, in the case of journeys on tour including various types of journeys for which travelling allowance is admissible as for a journey on tour, be entitled to travel by air-conditioned class on railways subject to the condition that the recovery at the rate of 3 pies per mile shall be made from his travelling allowance bill in respect of the distance covered in the air-conditioned accommodation :Provided that such concession shall not be admissible to him for journeys on transfer and other types of journeys and, in the case of any types of journeys to a member of his family.
